M. M. Punchhi, J. - (1.) This is a revision petition by one Prem Kumari. Her claim for eviction of the respondent Union of India from her owned premises, House No. 3004, Sector 27-D Chandigarh, was rejected by the Rent Controller, Chandigarh, and her appeal by the Appellate Authority, Chandigarh. She claims reversal of the orders of the Courts below and grant of her eviction petition.
(2.) Facts when summarised are that the rented premises it a residential house fetching from the tenant to her a lent of Rs. 200 per mensem exclusive of electricity and water charges. She sought eviction of the tenant on personal requirement for her own personal use and occupation pleadings amongst others, the following ground : "That Shri Lal Chand, the husband of Shrimati Prem Kumari, has no real brother but has two cousin brothers, who are residing with their family in the same house in Ferozepur City which is insufficient and there is quarrel in the family. Under the circumstances the petitioner has decided to shift in her house in Chandigarh permanently. It is the mutual decision of the relations along with other well-wishers " The above averment in the petition solicited a single time reply from the tenant : "Paragraph 3 (1) is denied for want of knowledge "
(3.) On the pleadings of the parties, the learned Rent Controller framed four issues but the one which survives for consideration is as to whether the petitioner requires the building in question for her own occupation.;